(2)The amount of compensations so payable in terms of a Compensation Assessment-Roll as finally published shall be paid in case or in bonds or partly in cash and partly in bonds. The bonds shall be either negotiable or non-negotiable and non-transferable and be payable in [forty equal instalments] [Substituted by Act 20 of 1954.] to the person named therein and shall carry interest at two and a half per centum per annum with effect from the date of issue.
